Calcutta High Court (Appellete Side)
Ct. 4 vs Monotosh Pandit on 12 July, 2022
Author: Sugato Majumdar
Bench: Sugato Majumdar
95 12.07.2022. C.P.A.N. 1572 of 2000 ab Netai Mondal Ct. 40 Vs. Monotosh Pandit In WPA 1523 of 1997 Netai Mondal Vs. The State of W.B. No one appears on behalf of the petitioner on repeated calls.
No accommodation is sought for. Accordingly, the contempt application is dismissed for default.
There shall be no order as to costs. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Sugato Majumdar, J.)